Section 28(13) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(13)The Committee shall have an empanelled list of lawyers, social workers and mental health experts who may assist the Committee in dealing with cases of abused children and who may also interface with the Public Prosecutor or Assistant Public Prosecutor to facilitate legal services to the abused children, when the cases relating to such children are taken up in regular criminal courts. As far as possible, the public prosecutor or Assistant public prosecutor may preferably be a female in case of girl child.
